SHARMILA BANU Vs. BALU

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal (III Additional District Court), Erode at Gobichettipalayam, in and by award dated 19.03.2013, in M.C.O.P. No. 413 of 2009, the claimants, who are wife, mother and minor son of deceased, by name, Shahul Hameed, have come forward with the present appeal, seeking enhancement.

(2.) The facts that led to the filing of the claim petition are:

(3.) The claimants, to sustain their claim, examined three witnesses as P.W.s 1 to 3 and marked as many as 14 documents as Exs-P1 to P14. However, neither oral nor documentary evidence was produced on the side of the respondents therein. The Tribunal, on appreciation of entire evidence on record, came to the conclusion that it was the driver of the lorry, who was rash and negligent and awarded a sum of Rs. 9,29,620/- as compensation together with interest @ 7.5%per annum. Hence, the present appeal, by the claimants.